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“NFAC”

Assessment ProceduresSection 144BSection 144B48,618 judgments

The decision most relied on for NFAC is Tecumseh Products India (P.) Ltd. v. DCIT (174 Taxmann.com 1203), cited in 43 judgments on BharatTax.

Leading authorities on NFAC

Tecumseh Products India (P.) Ltd. v. DCIT
174 Taxmann.com 1203 · 2025 · High Court
43
citing judgments

Where the National Faceless Assessment Centre (NFAC) and the Joint Assessing Officer (JAO) have concurrent jurisdiction, a notice issued by the JAO under Section 148 of the Income Tax Act is valid, provided no prejudice is caused to the assessee.

Aggarwal v. NFAC
127 Taxmann.com 637 · High Court
34
citing judgments

Denying a personal hearing when specifically requested, especially after a search and during a pandemic, violates the principles of natural justice. The assessment and appellate proceedings themselves were conducted during the COVID-19 pandemic.

Hire Purchase (P.) Ltd. v. NFAC
128 Taxmann.com 190 · High Court
34
citing judgments

Failure to grant a personal hearing to an assessee when income is likely to be varied based on submitted evidence violates the principles of natural justice and renders the assessment order invalid.

Prem Brothers Infrastructure LLP v. NFAC
142 Taxmann.com 38 · 2022 · High Court
32
citing judgments

When initiating penalty proceedings, the Assessing Officer (AO) must specify the limb of the charge, indicating whether the penalty is for concealment of income or furnishing inaccurate particulars. This requirement is essential for valid penalty proceedings.

Vinodkumar Lakshmipathi v. CIT (Appeals) NFAC
145 Taxmann.com 235 · 2022 · ITAT
21
citing judgments

The ITAT held that failure to file Form 67 by the due date for filing the return of income is not fatal to the claim for foreign tax credit. The appellate authority can condone the delay in filing Form 67.

Alrameez Construction (P.) Ltd. v. NFAC
152 Taxmann.com 382 · 2023 · ITAT
14
citing judgments

Penalty under Section 270A for under-reporting or mis-reporting of income cannot be sustained if additions are made under Section 56(2)(x) and the penalty notice fails to specify the limb under which proceedings are initiated.

Sanjay Gupta v. CIT
366 ITR 18 · 2014 · High Court
13
citing judgments

When the quantum of income is remanded to the Assessing Officer, the issue of penalty for undisclosed income should also be remanded to the Assessing Officer.

Saltwater Studio LLP v. NFAC
157 Taxmann.com 749 · 2023 · Reported
11
citing judgments

A penalty levied for misreporting under section 270A is unsustainable if the Assessing Officer fails to establish how the assessee's case falls within the specific instances of misreporting mentioned in section 270A(9). This requires an application of mind and adherence to the principles of natural justice.

Judgments citing NFAC

Loknete Sunderraoji Solanke Ssk Ltd., Beed vs. ACIT Circle, Jalna

In the result, appeal of the assessee is Allowed for statistical purpose

ITA 172/PUN/2024[2010-11]Status: DisposedITAT Pune07 May 2024AY 2010-11

Bench: Shri Satbeer Singh Godara & Dr. Dipak P. Ripoteआयकर अपील सं. / Ita No.172/Pun/2024 िनधा"रण वष" / Assessment Year : 2010-11 Loknete Sunderraoji Solanke The Acit, Ssk Ltd., V Circle Jalna. A/P.Sundarnagar, S Telgaon, Tal.Dharur, Dist.Beed. Pan: Aaabm0171G Appellant/ Assessee Respondent /Revenue Assessee By Shri Hanmant D Dhavale – Ar Revenue By Shri Keyur Patel – Cit-Dr Date Of Hearing 29/04/2024 Date Of Pronouncement 07/05/2024 आदेश/ Order Per Dr. Dipak P. Ripote, Am: This Is An Appeal Filed By The Assessee Against The Order Under Section 154 R.W.S. 250 Of The Income Tax Act, 1961 By Of Ld.Commissioner Of Income Tax(Appeals)[Nfac] For A.Y.2010-11 On 15.01.2024. The Assessee Has Raised Following Grounds Of Appeal : Loknete Sunderraoji Solanke Ssk Ltd. [A]

Section 154Section 250

assessee against the order under section 154 r.w.s. 250 of the Income Tax Act, 1961 by of ld.Commissioner of Income Tax(Appeals)[NFAC] for A.Y.2010-11 on 15.01.2024. The assessee has raised following grounds of appeal : Loknete Sunderraoji Solanke SSK Ltd. [A] “1. On the fact and in the circumstance ... case and in law of the learned NFAC – Commissioner of Income Tax(Appeals) Delhi, has erred in disallowing and adding back an amount of Rs.55,48,01,688/- on account of Excess payment of sugarcane price. 2. The appellant craves for the leave, add, alter, amend, modify and delete